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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Telangana - Subsection

Section 169(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)all moneys received by or on behalf of the Corporation under the provisions of this Act or of any other law for the time being in force, or under any contract,